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Judgment
Alok Kumar Verma, J
This writ petition has been filed under Article 227 of the Constitution of India with the following prayers :-
“(i) Direct the learned State Consumer Dispute Redressal Commission, Uttarakhand at Dehradun to hear and decide the First Appeal No. 71 of 2023, The Executive Manager, Ashoka Foam, pending before it as expeditiously as possible preferably within the time bound manner;
(ii) Pass any such other orders granting relief in favour of the Petitioner which this Hon'ble Court may deem fit in the facts and circumstances of the case; and,
(iii) Award the costs of this petition.”
Heard Mr. Ajay Joshi, learned counsel for the petitioner.
Mr. Ajay Joshi, Advocate submitted that the said appeal was admitted on 16.05.2023, and, the matter is fixed for arguments.
In the facts and circumstances of the case, the State Consumer Disputes Redressal Commission, Uttarakhand is requested to make an endeavor to decide the Appeal (First Appeal No. 71 of 2023) at an early date.
The present writ petition [(No.525 of 2026 (M/S)] is disposed of accordingly.
It is made clear that this Court has not expressed any opinion on the merit of the case.